LAL CHAND LOHIA Vs. STATE OF HARYANA
LAWS(SC)-2016-1-124
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on January 22,2016

Lal Chand Lohia Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard the learned counsel for the appellants. In the facts of the case, we do not consider it necessary to issue notice and proceed to pass ex-parte order, with liberty to the State to move this Court, if considered necessary.
(3.) A big chunk of land was sought to be acquired. One part of the said land belongs to the appellants herein.;


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